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SC: Drugs (Price Control) Order, 1995 Cannot be Subjected to Restricted or Hidebound Interpretation - (19 Jul 2024)

LAW OF MEDICINE

SC held that intent of Drugs (Price Control) Order is to control prices at which medicinal drug formulations are made available, by holding out threat of recovery of higher prices charged for such formulations. Considering the objective of the provision, it cannot be interpreted in restriction.

Tags : SUPREME COURT   MEDICINAL DRUG FORMULATIONS   HIGHER PRICES  

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